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[Cites 0, Cited by 0] [Section 3] [Entire Act]

International Treaty - Subsection

Section 3(b) in Extradition Treaty between the Government of the Republic of India and the Government of the United States of America

(b)whether or not the offense is one for which United States federal law requires the showing of such matters as interstate transportation, or use of the mails or of other facilities affecting interstate or foreign commerce, such matters being merely for the purpose of establishing jurisdiction in a United States federal court; or